Smt. Mathamsetti Lakshmi, vs Bank Of Baroda
2022 Latest Caselaw 93 AP

       HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

         THE HON'BLE Mr. JUSTICE AHSANUDDIN AMANULLAH
                               AND
            THE HON'BLE Ms. JUSTICE B. S. BHANUMATHI


                        WRIT PETITION No.30122 of 2021


Mathamsetti Lakshmi W/o late Ramalilngeswara Rao,
Aged 78 years, Occ: Proprietrix, M/s. Lakshmi Cashew Processing Unit,
R/o D.No.10-4-4/1, Ranguresupeta, Near Kotagummam, Rajahmundry
Andhra Pradesh - 531 077.
                                                       ....    Petitioner
                                  Versus
Bank of Baroda, Rajamahendravaram Branch,
Rep. by its Authorized Officer and Chief Manager,
Rajamahendravaram, East Godavari District,
Andhra Pradesh.
                                                         ....   Respondent

Counsel for the petitioner : Mr. Challa Srinivas, Advocate representing Mr. K. B. Ramanna Dora, Advocate

Counsel for the respondent : Mr. Satyanarayana Dhara, Advocate

ORAL JUDGMENT

Date: 06.01.2022

(Per Hon'ble Ms. Justice B.S.Bhanumathi)

Mr. Challa Srinivas, learned counsel representing Mr. K. B.

Ramanna Dora, learned counsel for the petitioner submits that the

petitioner intends to withdraw the writ petition as the petitioner intends

to file a civil suit.

2. Mr. Satyanarayana Dhara, learned counsel for the respondent is

present.

3. In view of the request made by the learned counsel for the

petitioner, the writ petition stands dismissed as withdrawn with liberty

as aforesaid. No order as to costs.

4. Miscellaneous Applications, if any pending, also stand disposed of.

_______________________________ (AHSANUDDIN AMANULLAH,J)

_______________________ (B. S. BHANUMATHI,J) RAR